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[Cites 0, Cited by 0] [Section 370(1B)] [Section 370] [Entire Act]

Union of India - Subsection

Section 370(1B)(v) in The Companies Act, 1956

(v)if one or more Directors of the one body corporate while holding, whether by themselves or together with their relatives, the majority of shares in that body corporate also hold, whether by themselves or together with their relatives, the majority of shares in the other body corporate.]